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[Cites 0, Cited by 3] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(1)When a landlord refuses to accept any rent lawfully payable to him by a tenant in respect of any building the tenant may remit such rent, and continue to remit any subsequent rent which becomes due in respect of such building by postal money-order to the landlord.